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[Cites 0, Cited by 0] [Section 152(2)] [Section 152] [Entire Act]

State of Tripura - Subsection

Section 152(2)(b) in Tripura Panchayats Act, 1993

(b)not less than 5 and not more 7 persons to be elected in the prescribed manner by the members of the Zilla Parishad from among themselves ;